- (1.) Application for permission to file special leave petition is allowed. Leave granted.
(2.) This appeal is directed against the order passed by the High Court of Judicature of Hyderabad for the State of Telangana and for the State of Andhra Pradesh in Narahari Jagdish Kumar v. State of A.P., PIL No. 320 of 2014, order dated 29-12-2014 (AP) dated 29-12-2014.
(3.) The learned Judges of the High Court while disposing of the writ petition had made reference to an order said to have been passed by the Government of Andhra Pradesh. That government order is neither in the records nor produced before us by the Government Counsel even now. Therefore, in our opinion, the High Court was not correct in relying upon a government order which does not exist.;